KARNATAKA AGRO INDUSTRIES CORPN Vs. KRISHNAPPA

JUDGEMENT

(1.) This appeal is directed against the order dated 4-11-1980 passed on I. A. No. 1 in O. S. No. 1086 of 1980 on the file of the Additional Second Munsiff, Bangalore, allowing the LA. for issue of temporary injunction.

(2.) The suit is one for injunction. It is the case of the plaintiff that he wa;S retired from his services by the second defendant on behalf of the first defendant and the same was contrary to the provisions made in the Model Standing Orders issued under the Industrial Employment (Standing Orders) Act.

(3.) The points, therefore, that arise for my consideration in this appeal are: